STATE OF TRIPURA Vs NIKHIL RANJAN CHAKRABORTY .
Bench: ADARSH KUMAR GOEL,UDAY UMESH LALIT
Case number: C.A. No.-000691-000693 / 2017
Diary number: 2627 / 2013
Advocates: GOPAL SINGH Vs
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Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. 691-693 OF 2017 (ARISING OUT OF SLP (CIVIL) Nos. 21462-64 OF 2013)
State of Tripura & Ors. ….Appellants
Versus
Nikhil Ranjan Chakraborty & Ors. …. Respondents
WITH
CIVIL APPEAL Nos. 694-698 OF 2017 (ARISING OUT OF SLP (CIVIL) Nos. 21465-69 OF 2013)
J U D G M E N T
Uday Umesh Lalit, J.
1. Delay condoned. Leave granted.
2. These appeals challenge the common Judgment and Order dated
30.08.2012 passed by the Division Bench of Guwahati High Court, Agartala
Bench dismissing Writ Appeal Nos.62, 63 and 64 of 2012 and confirming
the decision of the Single Judge in Writ Petition (Civil) Nos.104, 105, 106,
153 and 181 of 2012.
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3. The Tripura Civil Service Rules, 1967 (hereinafter referred to as the
“Rules”) made in exercise of power conferred by Article 309 of the
Constitution, deal inter alia with constitution of Tripura Civil Service and its
classification. Part III deals with “Method of Recruitment” while Part-V
deals with “Recruitment by Selection”. Rule 13 contemplates constitution
of a “Selection Committee” to consider from time to time the cases of
officers eligible to be considered for selection. Under Schedule IV to the
Rules, names of posts are set out which are feeder posts for Tripura Civil
Service.
4. State of Tripura was desirous of amending the aforesaid Schedule IV
by including certain other posts as feeder posts in “Group A” and “Group B”
and a proposal to that effect was forwarded to Tripura Public Service
Commission on 23.08.2011. The Commission accepted the proposal vide
its communication dated 26.09.2011. On 24.11.2011, in pursuance of Rule
13 of the Rules, a Selection Committee was constituted for considering
cases of eligible officers holding feeder posts in “Group A” and “Group B”
of Schedule IV of the Rules for appointment to the post of Tripura Civil
Service Gr.II against promotional quota. On 24.12.2011 a Notification dated
19.12.2011 was published in the Gazette amending the Rules by 28th
Amendment including additional posts in Group A and Group B of Schedule
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IV to the Rules, which was in conformity with the proposal accepted by the
Commission.
5. Soon thereafter, a communication was addressed by General
Administration (Personnel & Training) Department of State of Tripura to all
the concerned departments that information/particulars of all eligible officers
holding feeder posts of TCS (Groups- A&B) as amended by 28th Amendment
be sent to the Department for taking necessary action.
6. The action on part of State of Tripura in relying upon the amended
Rules and thereby expanding the feeder posts was immediately challenged
by 22 interested candidates by filing Writ Petition Nos.104, 105, 106, 153
and 181 of 2012. It was submitted that the Notification dated 24.11.2011
having constituted a Selection Committee for filling up posts of TCS Gr.-II
against promotional quota and information/particulars of eligible officers
having already been called for, 28th Amendment effected in December, 2011
could not be pressed into service; that the instant selection ought to be
governed by pre-amendment situation and as such a direction be issued to
the State to confine the selection to those categories which were mentioned
in Schedule IV to the Rules as they existed before the amendment. The
Advocate General appearing for the State relied upon certain decisions of
this Court including Deepak Agarwal & Anr. v. State of Uttar Pradesh &
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Others1 to contend that a vacancy ought to be filled in terms of the amended
Rules. The Single Judge of the High Court allowed the petitions holding
that the selection in the present case ought to be undertaken in terms of
pre-amended Rules.
7. The aforesaid decision was questioned by interested candidates, who
as a result of the 28th Amendment were entitled to be considered, by filing
Writ Appeal Nos.62, 63 and 64 of 2012. These appeals were dismissed by
the Division Bench of the High Court at the preliminary stage. The
submission that the Single Judge had not considered the ratio of the decision
of this Court in Deepak Agarwal (supra) was dealt with by the Division
Bench as under: “17. Mr. Bhowmik has tried to convince us that though the learned Single Judge took note of Deepak Agarwal (supra), but did not give any reason why the ratio of the said decision would not apply in the case in hand.
18. There is no doubt that the learned Single Judge did not go for detailed reasoning, but it cannot be said that he has not discussed the said decision while passing the impugned judgment. However, as the said decision is placed before us again, we have also gone through the paragraph-26 of the said decision……”
The Division Bench however, confirmed the view taken by the Single
Judge and dismissed the appeals at the admission stage, which decision is
presently under appeal.
1 (2011) 6 SCC 725
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8. We heard Mr. J.P. Cama, learned Sr. Advocate appearing for State of
Tripura and Shri R. Basant, learned Sr. Advocate and Ms. Vandana Sehgal,
learned Advocate appearing for the concerned respondents who were the
original writ petitioners.
9. In Deepak Agarwal (supra) the appellants were Technical Officers
who along with Assistant Excise Commissioners were eligible to be
considered for promotion to the post of Deputy Excise Commissioner. Two
days before the DPC was scheduled to meet to consider the cases of all
eligible officers for promotion, the concerned Rules were amended and
Technical Officers stood excluded as the feeder post for the next
promotional post of Deputy Excise Commissioner. The challenge to such
exclusion having been negated by the High Court the matter reached this
Court and the relevant paragraphs of the decision were:
“2. The old vacancies have to be filled under the old rules is the mantra sought to be invoked by the appellants in support of their claim that the vacancies arising prior to 17-5-1999, ought to be filled under the 1983 Rules as they existed prior to the amendment dated 17-5-1999. The claim is based on the principle enunciated by this Court in Y.V. Rangaiah v J. Sreenivasa Rao2
………….
2 (1983) 3 SCC 284
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23. Could the right of the appellants, to be considered under the unamended 1983 Rules be taken away? The promotions to the 12 vacancies have been made on 26-5-1999 under the amended Rules. The High Court rejected the submissions of the appellants that the controversy herein is squarely covered by the judgment of this Court in Y.V. Rangaiah. The High Court has relied on the judgment of this Court in K. Ramulu (Dr.) v Dr. S. Suryaprakash Rao3.
24. We are of the considered opinion that the judgment in Y.V. Rangaiah case would not be applicable in the facts and circumstances of this case. The aforesaid judgment was rendered on the interpretation of Rule 4(a)(1)(i) of the Andhra Pradesh Registration and Subordinate Service Rules, 1976. The aforesaid Rule provided for preparation of a panel for the eligible candidates every year in the month of September. This was a statutory duty cast upon the State. The exercise was required to be conducted each year. Thereafter, only promotion orders were to be issued. However, no panel had been prepared for the year 1976. Subsequently, the Rule was amended, which rendered the petitioners therein ineligible to be considered for promotion. In these circumstances, it was observed by this Court that the amendment would not be applicable to the vacancies which had arisen prior to the amendment. The vacancies which occurred prior to the amended Rules would be governed by the old Rules and not the amended Rules.
25. In the present case, there is no statutory duty cast upon the respondents to either prepare a yearwise panel of the eligible candidates or of the selected candidates for promotion. In fact, the proviso to Rule 2 enables the State to keep any post unfilled. Therefore, clearly there is no statutory duty which the State could be mandated to perform under the applicable Rules. The requirement to identify the vacancies in a year or to take a decision as to how many posts are to be filled under Rule 7 cannot be equated with not issuing promotion orders to the candidates duly selected for promotion. In our opinion, the appellants had not acquired any right to be considered for
3 (1997) 3 SCC 59
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promotion. Therefore, it is difficult to accept the submissions of Dr. Rajeev Dhavan that the vacancies, which had arisen before 17-5-1999 had to be filled under the unamended Rules.
26. It is by now a settled proposition of law that a candidate has the right to be considered in the light of the existing rules, which implies the “rule in force” on the date the consideration took place. There is no rule of universal or absolute application that vacancies are to be filled invariably by the law existing on the date when the vacancy arises. The requirement of filling up old vacancies under the old rules is interlinked with the candidate having acquired a right to be considered for promotion. The right to be considered for promotion accrues on the date of consideration of the eligible candidates. Unless, of course, the applicable rule, as in Y.V. Rangaiah case lays down any particular time-frame, within which the selection process is to be completed. In the present case, consideration for promotion took place after the amendment came into operation. Thus, it cannot be accepted that any accrued or vested right of the appellants has been taken away by the amendment.”
10. The law is thus clear that a candidate has the right to be considered in
the light of the existing rules, namely, “rules in force on the date” the
consideration takes place and that there is no rule of absolute application that
vacancies must invariably be filled by the law existing on the date when they
arose. As against the case of total exclusion and absolute deprivation of a
chance to be considered as in the case of Deepak Agarwal (supra), in the
instant case certain additional posts have been included in the feeder cadre,
thereby expanding the zone of consideration. It is not as if the writ
petitioners or similarly situated candidates were totally excluded. At best,
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they now had to compete with some more candidates. In any case, since
there was no accrued right nor was there any mandate that vacancies must be
filled invariably by the law existing on the date when the vacancy arose, the
State was well within its rights to stipulate that the vacancies be filled in
accordance with the Rules as amended. Secondly, the process to amend the
Rules had also begun well before the Notification dated 24.11.2011.
11. In our view, the instant case is fully covered by the law laid down by
this Court in Deepak Agrawal (supra) and the High Court was completely in
error in allowing the writ petition and in dismissing the writ appeals. We,
therefore, allow these appeals, set aside the judgment under appeal and
dismiss the Writ Petition (Civil) Nos.104, 105,106 153 and 181 of 2012.
12. Before we part, we must also express that a selection contemplated in
the year 2011 in which the original writ petitioners did not stand excluded
has been stalled as a result of challenge raised and litigation initiated by the
original writ petitioners. In our view the challenge was totally uncalled for
and avoidable. However, it resulted in putting in abeyance the entire process
of selection and adversely affected the administration. We, therefore, feel
compelled to impose exemplary costs of Rs.10,000/- on each of the writ
petitioners which shall be deposited with the High Court within six weeks
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from the date of this order and upon such deposit, the entire amount shall be
made over to the Chief Minister’s Relief Fund for State of Tripura.
..…..…..…………..J. (Adarsh Kumar Goel)
….…………………J. (Uday Umesh Lalit)
New Delhi, January 20, 2017